RAJKUMAR Vs. STATE OF M P

JUDGEMENT

(1.) THE appellant alongwith three others were prosecuted for the offences under Sections 306 and 498-A of the Indian Penal Code before the Sessions Judge, Sehore in Sessions Trial No. 44 of 1990 of the allegation that the deceased committed suicide by hanging herself with the ceiling of the house on 6. 9. 1989 at the house of the appellant/husband on account of cruelty and harassment subjected to her for not bringing desired demand of dowry.

(2.) THE appellant was convicted under Sections 306 and 498-A of the Indian Penal Code and was sentenced to undergo R. I. for seven years under Section 306 and three years under Section 498 of the Indian Penal Code while other co-accused were acquitted.

(3.) ON a written report (Ex. P-1) submitted by Ramdayal (PW-1) father of the deceased F. I. R. (Ex. P-14) was recorded by A. S. I. Shri R. S. Chaudawat (PW-17) and a case was registered and the investigation proceeded.